Akhil vs The State Of Kerala
2021 Latest Caselaw 10455 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                       WP(C).No.7071 OF 2021(H)


PETITIONER:

               AKHIL
               AGED 19 YEARS, S/O. HARIKUMAR,
               RESIDING AT KANNANKARA VILA,
               CHUNAKKARA VADAKKUM MURI, CHUNAKKARA VILLAGE,
               CHERTHALA TALUK, ALAPPUZHA DISTRICT, PIN-690 534

               BY ADVS.
               SRI.J.R.PREM NAVAZ
               SHRI.SUMEEN S.

RESPONDENTS:

      1        THE STATE OF KERALA,
               REPRESENTED BY ITS SECRETARY,
               DEPARTMENT OF HOME AFFAIRS,
               THIRUVANANTHAPURAM, PIN-695 001

      2        THE DEPUTY SUPERINTENDENT OF POLICE CHENGANNUR,
               OFFICE OF THE DY. SUPT. OF POLICE, CHENGANNUR,
               ALAPPUZHA DISTRICT, PIN-689 121

      3        THE CIRCLE INSPECTOR OF POLICE,
               KURATHIKADU CIRCLE, OFFICE, KURATHIKADU, MAVELIKKARA,
               ALAPPUZHA DISTRICT, PIN-690 107

      4        STATION HOUSE OFFICER,
               KURATHIKADU POLICE STATION, KURATHIKADU, MAVELIKKARA,
               ALAPPUZHA DISTRICT, PIN-690 107


               BY SRI SUNIL NATH N.B- GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7071 OF 2021(H)

                                 2



                            JUDGMENT

The petitioner has filed this writ petition under Article 226 of

the Constitution of India, seeking a writ of mandamus commanding

the 4th respondent not to harass the petitioner and his family

members unnecessarily. The petitioner is arrayed as an accused in

Crime No.1085 of 2019 of Kurathikadu Police Station alleging

offence under Section 363 of the Indian Penal Code, 1860.

2. On 18.03.2021, when this writ petition came up for

admission, the learned Government Pleader sought time to get

instructions.

3. Today, when this case is taken up for consideration, the

learned counsel for the petitioner seeks permission to withdraw the

writ petition.

Recording the aforesaid submission made by the learned

counsel for the petitioner, this writ petition is dismissed as

withdrawn.

Sd/-

                                       ANIL K.NARENDRAN
JV                                            JUDGE